Jammu & Kashmir High Court - Srinagar Bench
Sheikh Mohammad Imran Khan And Others vs Union Territory Of J&K And Others on 31 December, 2020
Author: Puneet Gupta
Bench: Puneet Gupta
Suppl. List- 1
Sr. No. 109
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 6900/2020 in
WP(C) No. 2150/2020
Caveat No. 1369/2020
Sheikh Mohammad Imran Khan and others ......Petitioner(s)
Through :- Mr. Shuja Ul Haq, Advocate
v/s
Union Territory of J&K and others ......Respondent(s)
Through :- Mr. Moomin Khan, Advocate for R- 1 to 3
Mr. Syed Riyaz Hussain, Adv. for R- 4
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
::: : (Through Virtual Mode from Jammu)
ORDER
CM No. 6900/2020
For the reasons stated in the application, the same is allowed. The needful be done within three weeks after resumption of normal Court working. Disposed of accordingly.
Caveat No. 1369/2020
Mr. Syed Riyaz Hussain, Advocate has appeared on behalf of the respondent No. 4-caveator. Caveat shall stand discharged. WP(C) No. 2150/2020 & CM No. 6901/2020 Issue notice.
Mr. Moomin Khan, Advocate and Mr. Syed Riyaz Hussain, Advocate accept notice on behalf of the respondents for filing objections to the petition by the next date.
List on 29.01.2021 in the supplementary cause list.
(Puneet Gupta) Judge Srinagar SHAMMI KUMAR31.12.2020 2020.12.31Shammi 15:57 I attest to the accuracy and integrity of this document